SMT. YOGAMANI Vs. D. MOHANKUMAR AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by Additional District Judge and MACT-II, Hassan, in MVC No. 1613/2013 dated 26.09.2015.

(2.) Heard. Though the appeal is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) The accident in question is not in dispute so also the involvement of the offending vehicle insured with respondent No. 2-insurer.